SUKUMAR BAGCHI Vs. EASTERN COALFIELDS LTD. AND ORS.

JUDGEMENT

(1.) HEARD the counsel for the parties.

(2.) THE petitioner in this writ petition has prayed for issuance of a writ in the nature of mandamus commanding upon the respondents to correct the entry of the petitioner's date of birth in his service records in the Form -B Register after sending the petitioner, for assessment of his age, to the Apex Medical Board in accordance with Implementation Instruction No. 76, which is applicable in the case of the petitioner.

(3.) SOMETIME in 1987, pursuant to an understanding by the Joint Bi -Partite Consultative Committee, the respondent -company gave an opportunity to its employees to get the entries in their respective service records corrected. Accordingly, Form -A was issued to all the employees including the petitioner. Form -A has contained the excerpts of the petitioner's service record. The objection raised against the entries made in the service excerpt was to be stated by the employees in the remarks column of the Form. The petitioner, raised his objection against the entry of his date of birth claiming that his date of birth was 28.7.1953.